Rajesh Kumar vs State Of Himachal Pradesh And ...
2021 Latest Caselaw 1061 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 731 of 2021

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                                                           Decided on : 11.2.2021

    Rajesh Kumar                                                                    .....Petitioner.





                                                 Versus

    State of Himachal Pradesh and others                                     ....Respondents.
    Coram:

Ms. Jyotsna Rewal Dua, Vacation Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Anup Rattan, Advocate.

For the Respondents-State: Mr. Hemant Vaid, Additional Advocate General with Mr. R.R Rahi, Deputy Advocate General for

respondents-State.

(Through video conferencing).

Jyotsna Rewal Dua, Vacation Judge (oral)

Notice. Mr. R.R Rahi, learned Deputy Advocate

General appears and accepts service of notice on behalf of

respondents-State. No notice is required to be issued to the

private respondents in view of the order being passed

hereinafter.

Whether reporters of the local papers may be allowed to see the judgment?

...2...

2. Heard learned counsel for the parties. The

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petitioner is veterinary pharmacist and presently posted at

veterinary dispensary Siyur (Bharmour). Vide impugned

transfer order he has been transferred to SBF Sarol (Chamba)

temporarily shifted at SBF Tal (Hamirpur). Learned counsel

for the petitioner submits that the petitioner has though

completed ten years at his present place of posting but since

he has been rendering service in tribal area, therefore he is

required to be transferred at a place of his choice in

accordance with the transfer policy. Learned counsel for the

petitioner further submits that the petitioner will be content

in case he is permitted to make a representation to respondent

No.2 giving therein the details of stations of his choice within

a period of one week, which may be directed to be decided by

respondent No.2 within two weeks thereafter. Prayer as made

by the learned counsel for the petitioner is not opposed by the

learned Deputy Advocate General. Accordingly, the present

petition is disposed of by permitting the petitioner to file a

representation indicating five stations of his choice as per the

...3...

transfer policy to respondent No.2 within a period of one week

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from today. In case such a representation is made, then the

same shall be decided by the competent authority within two

weeks thereafter. Till such time, the petitioner shall not be

compelled to join at the transferred station and shall be

permitted to obtain leave of the kind due.

Pending applications also stand disposed of.

Copy dasti.

    11th February, 2021                          Jyotsna Rewal Dua
    (priti)                                      Vacation Judge.